Section 2(1) in Maharashtra Legislature Members' Pension Act, 1976
(1)"member of the State Legislature" means a member of the, Maharashtra Legislative Assembly or the Maharashtra Legislative Council, and includes-(a)a member of the Bombay Legislative Assembly, the Madhya Pradesh Legislative Assembly or the Hyderabad Legislative Assembly, elected to any of those Assemblies, on or after the earliest date on which all constituencies of any of those Assemblies were called upon to elect members in 1952 (hereinafter in this clause referred to as "the said date")-(i)if as a sitting member, be continued as a member of the Bombay Legislative Assembly or was deemed to have been elected to that Assembly under the States Reorganisation Act, 1956; or(ii)if as a sitting member, he continued to be a member of the Maharashtra Legislative Assembly or was deemed to be elected to that Assembly under the Bombay Reorganisation Act, 1960;(b)a member of the Bombay Legislative Assembly, nominated to that Assembly, on or after the said date [* * *] [The words 'if such member was during the period of his membership permanently residing in any area which forms part of the State of Maharashtra' were deleted by Maharashtra 53 of 1977, section 2(a).](c)a member of the Bombay Legislative Council elected to that Council, on or after the said date,-(i)if as a sitting member, he continued as a member of the Bombay Legislative Council or was deemed to have been elected to that Council under the States Reorganisation Act, 1956; or(ii)if as a sitting member, he continued as a member of the Maharashtra Legislative Council or was deemed to have been elected to that Council under the Bombay Reorganisation Act, 1960;(d)a member of the Bombay Legislative Council, nominated to that Council, on or after the said date; [* * *] [The words 'if such member was during the period of his membership permanently residing in any area which forms part of the State of Maharashtra' were deleted by Maharashtra 53 of 1977, section 2(a).] [and shall also include any person who was, on or after the 1st January 1946, an elected or nominated member of any Legislative Assembly or Legislative Council (by whatever name called) constituted for any Province or any State (including an Indian State), the area of which, or any portion thereof, falls in any part of the State of Maharashtra,- [This portion was deemed always to have been added by Maharashtra 29 of 1981, section 2.](A)if he was elected to represent any territorial constituency of any such Assembly or Council, the area of which, or any portion thereof, also falls in any part of the State of Maharashtra;(B)if he was elected to represent any constituency, other than a territorial constituency, or he was a nominated member, the place where he was residing or carrying on his business, at the time of his election or nomination, as the case may be, to any such Assembly or Council, is situated in any part of the State of Maharashtra.]
